CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,648 judgments · page 842 of 2,383

High Courts19 Jun 2014Disposed Off

Durga Prasad Vs Apurwa Mushif

Madhya Pradesh High Court · (2014) 06 MP CK 0145

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
Read judgment
High Courts19 Jun 2014

D.P. Saxena Vs State of M.P.

Madhya Pradesh High Court · (2014) 06 MP CK 0135

Criminal Procedure Code, 1973 (CrPC) — Section 216, 227, 397, 401Penal Code, 1860 (IPC) — Section 120-B, 406, 409Prevention of Corruption Act, 1988 — Section 13(1)(c)(d), 13(2)
Read judgment
High Courts19 Jun 2014

Sanjulata Vishwakarma Vs State Bank of India

Madhya Pradesh High Court · (2014) 06 MP CK 0097

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 5, Order 7 Rule 11, 115Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 34
Read judgment
High Courts19 Jun 2014Dismissed

Rinku Vs State of M.P.

Madhya Pradesh High Court · (2014) 06 MP CK 0096

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 34, 394, 397, 398
Read judgment
High Courts19 Jun 2014Dismissed

Rakesh Chourasia Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 06 MP CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 193, 209, 323, 397, 401Penal Code, 1860 (IPC) — Section 294, 324, 326, 34, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
Read judgment
High Courts18 Jun 2014Dismissed

Suresh Rawat Vs State of M.P.

Madhya Pradesh High Court · (2014) 06 MP CK 0175

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302
Read judgment